NEELAM SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Appellant has preferred this appeal under Section 341 Cr.P.C. against the order dated 15.11.2008 passed by the Special Judge, Special Court (Sati Niwaran) Rajasthan & Additional Sessions Judge, Jaipur, whereby application of appellant under Section 340 read with Section 195(1)(b) Cr.P.C. was directed to be disposed off along with original criminal appeal, filed by appellant.

(3.) It appears that a criminal complaint was filed against the appellant by respondent No.1 under Section 138 of the Negotiable Instruments Act and after completion of trial, appellant was convicted and sentenced vide judgment and order dated 30.01.2006 passed by Additional Civil Judge (Junior Division) & Judicial Magistrate No.16, Jaipur City, Jaipur in Criminal Complaint No.917/2001 for offence under Section 138 of the Negotiable Instruments Act to one year's simple imprisonment and a compensation of Rs. Five lacs.